Section 2(1) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020;(b)"appellant" means a party who has filed an appeal before the Appellate Authority;(c)"Appellate Authority" means the Appellate Authority referred to in rule 9;(d)"applicant" means a person who makes an application to the concerned Sub- divisional Authority for deciding a dispute arising from a farming agreement;(e)"Form" means a form appended to these rules;(f)"opposite party" means a person against whom the applicant has claimed relief;(g)"respondent" means a person against whom an appeal is filed before the Appellate Authority;(h)"Sub-Divisional Authority" means the authority referred to in rule 3.
